Prof.K.C.Zachariah vs State Of Kerala
2022 Latest Caselaw 6942 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

        THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR

                                 &

           THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

    TUESDAY, THE 14TH DAY OF JUNE 2022 / 24TH JYAISHTA, 1944

                        RP NO. 453 OF 2022
 AGAINST JUDGMENT DATED 15.12.2021 IN WA 1313/2021 OF HIGH COURT
                             OF KERALA

REVIEW PETITIONER/1ST RESPONDENT:

           PROF.K.C.ZACHARIAH, AGED 59 YEARS
           S/O. CHANDY VARGHESE, KOYICKALETHU PUTHEN VEEDU,
           KUMBAZHA P.O., KUMBAZHA, PATHANAMTHITTA-689653.


           BY ADVS.
           SRI.P.K.SURESH KUMAR (SR.)
           SRI.M.S.RADHAKRISHNAN NAIR

RESPONDENTS/APPELLANTS & 2ND RESPONDENT:

    1      STATE OF KERALA,
           REPRESENTED BY THE CHIEF SECRETARY TO GOVERNMENT,
           GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695001.


    2      PRINCIPAL SECRETARY TO GOVERNMENT,
           HIGHER EDUCATION DEPARTMENT, GOVERNMENT SECRETARIAT,
           THIRUVANANTHAPURAM-695001.


    3      DIRECTOR OF COLLEGIATE EDUCATION,
           VIKAS BHAVAN, THIRUVANANTHAPURAM-695001.


    4      DEPUTY DIRECTOR OF COLLEGIATE EDUCATION,
           VAYASEKARA KUNNU, KOTTAYAM-686001.


    5      ACCOUNTANT GENERAL (A&E),
           OFFICE OF THE ACCOUNTANT GENERAL (A AND E),
           THIRUVANANTHAPURAM-695039.


    6      MANAGER,
           ST. THOMAS COLLEGE, KOZHENCHERRY-689641.
                                    :2:
R.P.No.453/2022
in
W.A.No.1313 of 2021




              SR. GOVT. PLEADER SRI.BIJOY CHANDRAN


      THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON
14.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                     :3:
R.P.No.453/2022
in
W.A.No.1313 of 2021




                               ORDER

A.K.Jayasankaran Nambiar, J.

The learned Senior counsel for the review petitioner seeks

permission to withdraw the Review Petition without prejudice to the

right of the review petitioner to agitate issues not urged or decided in

the judgment under review in fresh proceedings, if so advised.

Permission is granted. The Review Petition is dismissed as withdrawn

without prejudice to the right of the petitioner reserved above.

Sd/-

A.K.JAYASANKARAN NAMBIAR JUDGE

Sd/-

MOHAMMED NIAS C.P.

JUDGE

mns